Section 29 in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
29. Power to exempt
.- The State Government may, by notification [* *] [The words "in the Official Gazette" omitted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 23(a).] and subject to such conditions and restrictions as it may think fit to impose, exempt any class of persons, commodity or trades from all or any of the provisions of this Act. [Such exemption order shall also be published in the market area or the office of the local authority in such manner as may be prescribed.] [Inserted by ibid, section 23(b).]
